Section 2(6) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(6) in Jammu and Kashmir Agrarian Reforms Act, 1976

(6)"Family" means husband his wife and their children excluding

(a)a married daughter; and

(b)a major son separated from his father on or before the first day of September, 1971 and holding land separately in his name;